Pratima Dalai vs State Of Odisha
2023 Latest Caselaw 3079 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLMC No.1096 of 2023

        1. Pratima Dalai                             ....           Petitioner
        2.
                                                   Mr. H.K.Mund,
                                                   Advocate


                                        -versus-
             State of Odisha                       ....       Opposite Party
                                                Mr. S.K.Mishra,
                                                Addl. Standing Counsel
                       CORAM:

                                  JUSTICE SASHIKANTA MISHRA
                                        ORDER

Order No. 10.4.2023.

4. 1. This matter is taken up through hybrid mode.

2. Hearing concluded. Judgment is reserved.

3. Mr. H.K.Mund, learned counsel for the Petitioner, has filed written note of submission along with copies of some case laws. The same be kept on record. Learned State counsel is directed to produce the copy of the instructions received by him in course of the day.

4. Interim order passed earlier shall continue till pronouncement of the judgment.

                                                        (Sashikanta Mishra)
       AKB                                                     Judge



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